Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 596] [Entire Act] State of Madhya Pradesh - Subsection Section 596(b) in Criminal Courts - Rules and Orders (b)Treatment of habitual prisoners - When an accused is liable to enhanced punishment an explanation shall be recorded if such punishment is not awarded.
